RAM SWAROOP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.c. has been filed by the petitioner seeking quashing of the F.I.R. No.445/2023, registered at Police Station Kotwali (Nagaur), District Nagaur, for offences under Ss. 323, 341, 427 and 34 IPC and Ss. 3(1)(r), 3(1)(S), 3(2)(va) of the SC and ST Act.

(2.) Learned counsel for the petitioner submitted that the parties have settled their disputes and have arrived at a compromise.

(3.) Learned counsel for the petitioner has placed reliance on a decision of Hon'ble the Supreme Court in the case of Gian Singh Vs. State of Punjab and Anr. reported in (2012)10 SCC 303].